STATE OF GUJARAT Vs. NATVARBHAI SHAKERDAS PATEL

JUDGEMENT

(1.) This is an appeal, filed by the appellant-State, original respondent, under Clause 15 of the Letters Patent, challenging the common judgment and order passed by the learned Single Judge, dtd.: 8/3/2022, in Special Civil Application No. 2923 of 2015 and the allied matters, whereby, the learned Single Judge allowed the petition filed by the present Opponent-original petitioner.

(2.) Heard, learned AGP, Mr. Parikh, appearing for the Appellants and learned Sr. Advocate, Mr. Shalin Mehta, with learned Advocate, Ms. Panchal, for the Opponent.

(3.) Today, when the matter was taken-up for hearing, learned Advocates for the parties, jointly, submitted that against the impugned judgment and order dtd. 8/3/2022, the appellant-State had preferred Letters Patent Appeal Nos. 108 of 2023.